Tilak Raj Sharma vs Uoi & Ors
2023 Latest Caselaw 1460 j&K

                                                                 Sr. No. 12


              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU


                                                OWP no. 448/2007


Tilak Raj Sharma                                             ....Petitioner(s)

                   Through :- Mr. P.S. Dutta, Advocate.


        V/s

UOI & ors.                                                 ....Respondent(s)


                   Through :- Mr. Vishal Sharma, DSGI for 1 and 2.
                              Ms. Nazia Fazal, Advocate vice
                              Mrs. Monika Kohli, Sr. AAG for 3 and 4.
                              Mr. Vikas Mangotra, Advocate for the
                              interveners.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                  ORDER

01.08.2023 Send for the record of file no. 476 titled 'State and ors. vs. Jagdish Raj and ors' along with file no. 479 titled 'Jagdish Raj and ors vs. State' disposed of by the Jammu and Kashmir Special Tribunal, Jammu in terms of its common judgment dated 31.08.1989. In addition, the Deputy Commissioner (Collector), Jammu is directed to ensure production of record of mutations no. 453 and 769 qua the land comprised in khasra nos. 259, 302, 303, 425/287, 427/287, 422/283, 260, 261, 263, 264, 422/284, 442/285, 294, 297 & 282 situated in village Raipur Satwari, tehsil and district Jammu.

Needful record be produced before the next date of hearing. List again on 05.09.2023.

(RAHUL BHARTI) JUDGE

JAMMU 01.08.2023 NARESH/PS

NARESH KUMAR 2023.08.03 06:46 I attest to the accuracy and integrity of this document